Section 13 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
13.
On the date fixed in the notice, the Jagir Commissioner may postpone the enquiry if he finds that the notice issued under Rule 11 was not duly served on any of the persons specified under Rule 12 or was not pasted on the notice board of the Tahsil one month before such date.
